Contempt of Courts (Amendment) Act, 2006 [Repealed]
ACTNO. 70 OF 1971
03 May, 2007
[Repealed by Act 19 of 2015, S. 2 and Sch. I, dated 14-5-20152]
An Act further to amend the Contempt of Courts Act, 1971
Be it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:
Prefatory Note Statement of Objects and Reasons. The existing provisions of the Contempt of Courts Act, 1971 have been interpreted in various judicial decisions to the effect that truth cannot be pleaded as a defence to a charge of contempt of court.
2. The National Commission to Review the Working of the Constitution has also in its report, inter alia, recommended that in matters of contempt, it shall be open to the Court to permit a defence of justification by truth.
3. The Government has been advised that the amendments to the Contempt of Courts Act, 1971 to provide for the above provision would introduce fairness in procedure and meet the requirements of Article 21 of the Constitution.
4. Section 13 of the Contempt of Courts Act, 1971 provides certain circumstances under which contempt is not punishable. It is, therefore, proposed to substitute the said section, by an amendment.
5. The Contempt of Courts (Amendment) Bill, 2003 was introduced in the Lok Sabha on the 8th May, 2003 and the same was referred to the Department-related Parliamentary Standing Committee on Home Affairs for examination. The Hon'ble Committee considered the said Bill in its meeting held on the 2nd September, 2003. However, with the dissolution of the 13th Lok Sabha, the Contempt of Courts (Amendment) Bill, 2003 lapsed. It is proposed to re-introduce the said Bill with modifications of a drafting nature.
6. The Bill seeks to achieve the above objects.
Section 1. Short title
This Act may be called the Contempt of Courts (Amendment) Act, 2006.
Section 2. Substitution of new section for Section 13
In the Contempt of Courts Act, 1971 (70 of 1971), for Section 13, the following section shall be substituted, namely:
13. Contempts not punishable in certain cases. Notwithstanding anything contained in any law for the time being in force,
(a) no court shall impose a sentence under this Act for a contempt of court unless it is satisfied that the contempt is of such a nature that it substantially interferes, or tends substantially to interfere with the due course of justice;
(b) the court may permit, in any proceeding for contempt of court, justification by truth as a valid defence if it is satisfied that it is in public interest and the request for invoking the said defence is bona fide. .